(1.) Special leave granted. Heard counsels on both sides.
(2.) It appears that a compromise decree was passed by the Trial Court in a proceedings for ejectment of the appellant. Under the compromise decree the appellant was to pay Rs. 2000/- towards arrears of rent and Rs. 600/- for the current rent by monthly instalments of Rs. 2,600/- per month. The first of such instalments was to be paid on or before 10th of August, 1986. It was agreed that in case the respondent-landlady refused to issue the receipt, the amount would be deposited in court before 10th of every month.
(3.) The appellant paid two instalments against receipts granted by the respondent. According to him he paid two other instalments on October 10, 1986 and November 10, 1986. It was alleged that the respondent did not grant any receipt for such payments. This plea of the appellants has not been believed by the courts below. We are also unable to accept the same. It, however, appears that the appellant has subsequently deposited all amounts in court as agreed to be paid to the respondent-landlady.